D.SELVAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Writ Petitions are filed directing the 3rd respondent to absorb the petitioners in the Primary Health Centre, Siddha Division, Government Siddha Division, Tiruvannamalai District in W.P.Nos.17018, 17021, 17022 & 17028 of 2019 and Vellore District in W.P.Nos.17016, 17026, 17027 of 2019 and Dharmapuri District in W.P.No.17023 of 2019 based on the petitioners' representation dated 26.12.2018.

(2.) Heard the learned counsel appearing for the petitioners; learned Additional Government Pleader appearing for the first respondent and the learned Special Government Pleader appearing for the second, third and fourth respondents.

(3.) The case of the petitioners is that the petitioners were called for interview, after enquiry, the petitioners were appointed to the post of Multi purpose Workers on daily wages basis. After completion of service for more than 10 years, the petitioners' service were not regularized and they were considered to be only a temporary workers without any of the service benefits. Therefore, the petitioners made representations dated 26.12.2018 to the respondents. Since no order has been passed, the present writ petitions have been filed.